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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Rajasthan - Subsection

Section 247(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)In his field inspection the Patwari, in whose circle any such pillar is situated, should note whether the mark is in good condition in the manner prescribed for survey boundary marks in the instructions given in para 91.